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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(3) in The Orissa Panchayat Samiti Act, 1959

(3)Upon the publication of such a notification all the members of the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti including its Chairman shall forthwith be deemed to have vacated their offices as such and fresh elections shall be held in the prescribed manner.